High Courts27 Jan 1953
John Peter Vs State
High Court Of Kerala · AIR 1953 Ker 343 : (1953) CriLJ 1419
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 199
COURT ARCHIVE
High Court Of Kerala judgments, 1953
180 judgments · page 9 of 9
High Courts22 Jan 1953
Kidangoor Devaswom Vs Ouseph and Another
High Court Of Kerala · AIR 1954 Ker 287
Travancore Jenmi and Kudiyan Act, 1071 — Section 44
High Courts22 Jan 1953
Ouseph Vs State
High Court Of Kerala · AIR 1953 Ker 561 : (1953) CriLJ 1803
Criminal Procedure Code, 1898 (CrPC) — Section 402Penal Code, 1860 (IPC) — Section 302, 55
High Courts22 Jan 1953
Joseph Issahac Vs Uzhithiraru Uzhithiraru and Another
High Court Of Kerala · AIR 1953 Ker 437
Edavagai Act, 1109 — Section 5(2)
High Courts19 Jan 1953
State Vs Kochandy Ommen
High Court Of Kerala · AIR 1953 Ker 324 : (1953) CriLJ 1408
Travancore Medical Practitioners Act, 1119 — Section 39(1), 42
High Courts18 Jan 1953
Bharat Insurance Co. Ltd. Vs Bivathu and Others
High Court Of Kerala · (1953) 01 KL CK 0023
Rent Control Rules, 1118 — Rule 9Transfer of Property Act, 1882 — Section 103, 106
High Courts16 Jan 1953
Kanakku Thampi Chempakaraman Sankaranarayanan Vs Noohu Pathummal Muhammad Pathummal and Others
High Court Of Kerala · AIR 1953 Ker 259
Travancore Civil Procedure Code, 1100 — Section 31, 31(3), 31(4), 34(1), 34(2)Travancore Debt Relief Act, 1115 — Section 11, 12, 13, 18, 8
High Courts16 Jan 1953
Gnanaprakasam Barnabas Vs State
High Court Of Kerala · AIR 1953 Ker 537 : (1953) CriLJ 1777
Criminal Procedure Code, 1898 (CrPC) — Section 4Penal Code, 1860 (IPC) — Section 403, 409, 477APOST OFFICE ACT, 1898 — Section 51, 53, 54, 55, 61
High Courts16 Jan 1953
Rangaswami Chettiar Vs State
High Court Of Kerala · AIR 1953 Ker 280 : (1953) CriLJ 1334
Civil Procedure Code, 1908 (CPC) — Section 28Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts16 Jan 1953
P. Chinnakannu Pillai Vs Gomathi Ammal and Another
High Court Of Kerala · (1953) 01 KL CK 0009
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 3
High Courts16 Jan 1953Allowed
Velu Vs Lekshmi and others
High Court Of Kerala · AIR 1953 Ker 40
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 111
High Courts12 Jan 1953
State Vs Kesava Kurup and Rama Kurup
High Court Of Kerala · (1953) CriLJ 1246
Criminal Procedure Code, 1898 (CrPC) — Section 103, 107, 110, 117, 119
High Courts09 Jan 1953
A.P. Simon Vs The Central Government Industrial Tribunal and Others
High Court Of Kerala · AIR 1953 Ker 380 : (1953) 2 LLJ 739
Industrial Disputes Act, 1947 — Section 19, 2, 3
High Courts08 Jan 1953
Lekshmi Amma Kamalakshi Amma Vs Lekshmi Amma Bhargavi Amma and Others
High Court Of Kerala · AIR 1953 Ker 436
Travancore Nair Act, 1100 — Section 34, 36
High Courts08 Jan 1953
Ahmed Hussain (Mohammed Kunju) Vs The State of Travancore-Cochin and Others
High Court Of Kerala · AIR 1953 Ker 386
Constitution of India, 1950 — Article 226Travancore District Municipalities and the Cochin Municipal (Amendment) Act, 1952 — Section 323, 4(2), 52(1), 8(10)
High Courts06 Jan 1953
P.L.A. Palanippa Chettiar Vs A. and F. Harvey Ltd.
High Court Of Kerala · (1953) 01 KL CK 0022
High Courts06 Jan 1953Dismissed
Thanga Pandiyan Vs Thevar Counter
High Court Of Kerala · (1953) 01 KL CK 0014
High Courts05 Jan 1953
James Paul Alexander Vs James Arthur Edwards
High Court Of Kerala · (1953) CriLJ 1566
Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts05 Jan 1953
Harihara Iyer Vs Thommy
High Court Of Kerala · (1953) 01 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115